Madhya Pradesh High Court
Netrapal Singh Chouhan vs The State Of Madhya Pradesh on 6 July, 2021
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-5194-2021
The High Court Of Madhya Pradesh
MCRC-5194-2021
(NETRAPAL SINGH CHOUHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)
5
Gwalior, Dated : 06-07-2021
Shri R.P. Gupta, learned counsel for the petitioner.
Shri Inder Ashthana, learned PL for respondent No.1/State.
None for respondent No.2 though served. Heard through Video Conferencing. Instant petition has been preferred for quashment of the FIR.
It appears that respondent No.2 has refused to accept notice. However looking to the fact situation, status report from the concerned Police Station be filed positively within two weeks about state of affairs in this case.
List in the week commencing 2nd August, 2021.
(ANAND PATHAK) JUDGE Anil* ANIL Digitally signed by ANIL KUMAR CHAURASIYA KUMAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya CHAURASIY Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d068b51 dae27e84c266b09d283f0799e67cdc7df50f, A cn=ANIL KUMAR CHAURASIYA Date: 2021.07.07 08:04:51 -07'00'